High Courts11 Mar 2011Dismissed
D. Karthikeyan Vs M. Selvaraj
Madras High Court · AIR 2011 Mad 278 : (2011) 7 RCR(Criminal) 277
Criminal Procedure Code, 1973 (CrPC) — Section 313(1), 397, 401Negotiable Instruments Act, 1881 (NI) — Section 138, 139
COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 190 of 253
High Courts11 Mar 2011Allowed
B. Parvathi and K. Meganthan Vs The President CRPF Employees Educational Society DTE General, The Inspector General of Police Southern Sector CRPF, The Chairman CRPF Employees Educational Society CRPF and The Principal, CRPF
Madras High Court · (2011) 03 MAD CK 0466
Central Civil Services (Temporary Service) Rules, 1965 — Rule 5Constitution of India, 1950 — Article 226
High Courts11 Mar 2011Dismissed
A. Veerappa Vs The Secretary to Government of Tamil Nadu, Home Department, Secretariat, The Superintendent of Police, Madurai Rural District, The Inspector of Police, Melur Police Station and Dr. A. Manavalam
Madras High Court · (2011) 03 MAD CK 0418
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts11 Mar 2011Dismissed
Astral Cables Limited Vs The National Small Industries Corporation Limited and Tamil Nadu Electricity Board
Madras High Court · (2011) 2 LW 332
Civil Procedure Code, 1908 (CPC) — Section 20
High Courts11 Mar 2011Allowed
Tamil Nadu Industrial Investment Corporation Ltd. Vs SBL Pvt. Ltd.
Madras High Court · (2011) 03 MAD CK 0379
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15(1)
High Courts11 Mar 2011
The Special Officer, Thorappalli Primary Agricultural Co-operative Bank Ltd. Vs M. Ramakrishnan and The Presiding Officer, Labour Court
Madras High Court · (2011) 03 MAD CK 0368
Industrial Disputes Act, 1947 — Section 12(3), 33C(2)Minimum Wages Act, 1948 — Section 20
High Courts11 Mar 2011
J. Jeba Mary Vs The Chairman, Tamil Nadu Electricity Board, The Chief Engineer (Personnel) and The Superintending Engineer
Madras High Court · (2011) 03 MAD CK 0358
Constitution of India, 1950 — Article 14, 16
High Courts11 Mar 2011
Mr. N. Muralidharan Vs The Collector, The Competent Authority and Special District Revenue Officer (LA) and The Project Director, National Highways Authority of India
Madras High Court · (2011) 03 MAD CK 0317
High Courts11 Mar 2011
Neela, Suseela and Lakshmi Ammal Vs Govindaraj Goundar and Jayagopal
Madras High Court · (2011) 03 MAD CK 0315
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Evidence Act, 1872 — Section 102, 103, 104
High Courts11 Mar 2011
T. Chandrasekhar Vs The State and S. Ramasundaram
Madras High Court · (2011) 8 RCR(Criminal) 1085
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482Penal Code, 1860 (IPC) — Section 120B, 405, 406, 415, 417
High Courts11 Mar 2011Dismissed
Soni Hospital, Dr. Shashi Ramesh and Dr. Anju Soni Vs Arun Balakrishnan Iyer and Meena Balakrishnan
Madras High Court · (2011) 3 CTC 699
Civil Procedure Code, 1908 (CPC) — Section 19
High Courts11 Mar 2011
Thantiyadi Realtors Private Limited Vs Somasimara Realtors Private Limited
Madras High Court · (2011) 163 CompCas 454
Companies Act, 1956 — Section 391, 394AIncome Tax Act, 1961 — Section 2(19AA), 94, 97
High Courts11 Mar 2011Dismissed
Hydroair Tectonics (PCD) Ltd Vs Sirupooluvapatti Common Effluent Treatment Plant Private Ltd. and Vijaya Bank Chembur Mumbai Branch Kumkum
Madras High Court · (2011) 03 MAD CK 0196
Arbitration and Conciliation Act, 1996 — Section 9
High Courts11 Mar 2011Allowed
Mr. V. Sekar and Yercaud Coffee Curing Works Limited and Mr. S. Krishnan Vs Akash Housing
Madras High Court · (2011) 3 ARBLR 327 : (2011) 8 RCR(Civil) 2162
Arbitration and Conciliation Act, 1996 — Section 2(1), 9
High Courts11 Mar 2011Dismissed
Easun Products of India (P) Ltd. Vs The Chairman, Tamil Nadu Electricity Board/TANTRANSCO and Director, Transmission Projects, TANTRANSCO
Madras High Court · (2011) 03 MAD CK 0193
Constitution of India, 1950 — Article 14
High Courts11 Mar 2011Disposed Off
Ramalingam Charities Vs The Commissioner of Income Tax
Madras High Court · (2011) 243 CTR 307 : (2011) 200 TAXMAN 151
Income Tax Act, 1961 — Section 10(22), 10(23), 11, 11(5), 12
High Courts11 Mar 2011Dismissed
T.T.G. Industries Ltd. and Others Vs State By CBI, E.O.W.
Madras High Court · (2011) 03 MAD CK 0177
Criminal Procedure Code, 1973 (CrPC) — Section 239, 320, 329, 397, 401Penal Code, 1860 (IPC) — Section 120B, 320, 378, 403, 405
High Courts11 Mar 2011Allowed
V.K. Ramesh Vs The Superintending Engineer and The Chief Engineer/Personnel, Tamil Nadu Electricity Board
Madras High Court · (2011) 2 CTC 839 : (2011) 130 FLR 346
High Courts11 Mar 2011Dismissed
Subramani, Rajammal, Sundarrajan and Easwari Vs Chandra and The State
Madras High Court · (2011) 8 RCR(Criminal) 945
Criminal Procedure Code, 1973 (CrPC) — Section 161(3), 313(1), 319, 397, 399Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 406, 498A
High Courts11 Mar 2011Dismissed
P. Senthil Kumaran Vs The Registrar General, High Court and The Government of Tamil Nadu M. Sadiq Basa Vs The Registrar General, High Court and The Government of Tamil Nadu S. Karthikeyan Vs The State of Tamil Nadu and The Registrar General, High Court V. Gunasekaran Vs The Chief Secretary to Government, The Secretary to Government, Government of Tamil Nadu and The Registrar General, High Court
Madras High Court · (2011) WritLR 212
Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 14, 15, 16, 21, 216Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 32, 33, 36